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Madras HC: Academic Break Doesn’t Let Go of Husband’s Duty to Maintain Wife and Children - (20 Sep 2023)

FAMILY

Madras High Court has held that merely because husband has taken a study holiday or an Academic break to pursue a Ph.D, his duty to maintain his wife and child cannot take the back seat.

Tags : MADRAS HIGH COURT   ACADEMIC BREAK   MAINTENANCE  

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